wp10442-2019-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.10442 OF 2019

1.Complete Solution Facility Management

Private Limited, having its office at 8,

Angela Baptista, Behind Maha Auto,

C.S.T. Road, Kalina, Santacruz (East),

Mumbai – 400 098

2.Ashok Vishnu Sawant,

Managing Director, Complete Solution

Facility Management Private Limited,

having its office at 8 Angela Baptista,

Behind Maha Auto, C.S.T. Road,

Kalina, Santacruz (East),

Mumbai 400 098 …  Petitioners

Vs.

1.Maharashtra Suraksha Rakshak Aghadi,

104 “Shramik” (Royal Crest),

Plot No.31, Lokmanya Tilak Colony,

Road No.3, Dadar (East),

Mumbai – 400 014

2.Vijay Nikalje,

Flat No.04, Shri Yog CHS.,

Kharegaon, Kalwa, Thane 400 605

3.Dinesh Nakashe,

Area Manager, 8 Angela Baptista,

Behind Maha Auto, C.S.T. Road,

Kalina, Santacruz (East),

Mumbai – 400 098

4.Avinash Oza,

Assistant General Manager,

8, Angela Baptista, Behind Maha Auto,

1

ATUL

GANESH

KULKARNI

Digitally signed

by ATUL GANESH

KULKARNI

Date: 2026.04.10

12:29:58 +0530

wp10442-2019-J.doc

C.S.T. Road, Kalina, Santacruz (East),

Mumbai – 400 098

5.Dattatray Sahadev Madye,

Age Adult, Occupation Nil,

R/at: 104, Shivranjan Housing Society,

Kurar Village, Malad East,

Mumbai 400 094

6.Vijay Balkrishna Raul,

Age Adult, Occupation Nil,

R/at Ramdas Chowk, Rajbali Dube

Chawl, Chawl No.343, Room No.6,

Mill Road, Kurla (W), Mumbai 400 070

7.Uday Hjru Palaye,

Age Adult, Occupation Nil,

Mayekar Chawl, Waghari Wada,

Datta Mandir Road, Near Vakola Bridge,

Kalina, Santacruz (E), Mumbai 400 055

8.Vivek Sadashiv Palav,

Age Adult, Occupation Nil,

R/at: Amar Jyoth Building, 

1st Floor, Room No.4, Hatav Pull

Pipe Line, Kurla (W), Mumbai 400 070

9.Pandurang Bala Parab,

Age Adult, Occupation Nil,

R/at:- 3/5, National Chawl,

Kranti Nagar, Aakurli Road,

Kandivali (East), Mumbai 400 101…  Respondents

Mr. Avinash Jalisatgi with Mr. T.R. Yadav, Ms. Divya 

Wadekar   and   Mr.   Mulanshu   Vora   i/by   Mr.   Vaibhav 

Jagdale for the petitioner.

Mr. Nigam C. Kumar with Mrs. Shilpa D. More i/by 

N.K. Juris for respondent Nos.7 and 9.

2

wp10442-2019-J.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 9, 2026.

PRONOUNCED ON:APRIL 10, 2026

JUDGMENT:

1.By the present writ petition instituted under Articles 226 and 

227 of the Constitution of India, the petitioners have called in 

question the legality and correctness of the judgment and order 

dated 3 May 2019 passed by the Industrial Court at Mumbai in 

Complaint (ULP) No. 466 of 2009. By the said judgment, the 

Industrial Court, while rejecting the remaining allegations, reliefs 

and claims advanced in the complaint, nevertheless proceeded to 

record a finding that the petitioners had engaged in unfair labour 

practices falling under Item 9 of Schedule IV of the Maharashtra 

Recognition of Trade Unions and Prevention of Unfair Labour 

Practices Act, 1971. Consequential directions were issued thereby 

requiring the petitioners to pay retrenchment compensation and 

gratuity to 35 employees named in the complaint. 

2.The facts giving rise to the present petition, as set out by the 

petitioners, may be briefly stated. The petitioners are engaged in 

the  business  of  providing utility  services, housekeeping,  office 

assistance   and   other   allied   services   to   various   clients,   which 

includes supply of security personnel. Having regard to the nature 

of such business, the deployment of employees is dependent upon 

the availability of contracts and work sites. It is, therefore, an 

inherent feature of the petitioners’ operations that employees are 

required to be deployed and re-deployed at different locations 

3

wp10442-2019-J.doc

from time to time, depending upon the contractual requirements. 

It is the case of the petitioners that in or about the year 2009, 

certain employees declined to comply with orders of transfer or 

relocation issued by the petitioners and further failed to report for 

duty at the locations to which they were assigned. According to the 

petitioners, such employees thereafter remained absent and did 

not resume their duties. 

3.Respondent No. 1, claiming to espouse the cause of all 

employees   in   the   employment   of   the   petitioners,   instituted 

Complaint (ULP) No. 466 of 2009 before the Industrial Court at 

Mumbai under Section 28 read with Items 1, 4 and 6 of Schedule 

II and Items 5, 9 and 10 of Schedule IV of the MRTU and PULP 

Act, 1971. In the said complaint, several allegations were levelled 

against the petitioners and respondent Nos. 2 to 4. It was alleged 

that   the   petitioners   had   failed   to   extend   statutory   benefits 

available under various labour legislations. Specific allegations 

were made regarding non-payment of benefits such as house rent 

allowance, privilege leave, sick leave, casual leave and national 

holidays with wages. It was further alleged that the petitioners had 

not issued Employees’ State Insurance cards and had not provided 

documents under the Employees’ Provident Fund Scheme. The 

complaint also contained allegations that wages were not being 

paid in accordance with the provisions of the Minimum Wages Act, 

1948 and that overtime wages were not being paid as required 

under law. Additionally, it was alleged that upon employees joining 

respondent No. 1 union, the petitioners adopted hostile conduct by 

threatening such employees and discontinuing the allotment of 

4

wp10442-2019-J.doc

work. The complaint was stated to have been filed on behalf of 

approximately 39 employees. However, no list of such employees 

was   annexed   and   reliance   was   placed   solely   upon   certain 

membership forms purportedly executed by them. 

4.Subsequent to the filing of the complaint, respondent No. 1 

preferred   an   application   dated   18   January   2010   before   the 

Industrial Court, asserting that an additional 25 employees had, 

after institution of the complaint, become members of the union. It 

was prayed that the interim as well as final reliefs sought in the 

complaint be extended to such additional members. Notably, the 

said   application   did   not   contain   the   names   of   these   alleged 

employees nor was any list annexed. Only certain membership 

forms were produced. The said application came to be marked as 

Exhibit U-8. The petitioners opposed the said application. It is 

material to note that the Industrial Court did not pass any order on 

the said application. Further, no steps were taken by respondent 

No. 1 to amend the complaint so as to incorporate these alleged 

additional   members.   In   such   circumstances,   according   to   the 

petitioners, the said persons never formed part of the proceedings 

before the Industrial Court. 

5.During   the   pendency   of   the   proceedings,   the   Industrial 

Court, by an interim order dated 20 April 2010, directed the 

petitioners to provide work to the persons named in Annexure-A to 

Exhibit U-14, subject to such workmen reporting for duty within 

seven days from the date of the order. The petitioners contend that 

none of the concerned workmen complied with the said condition 

by reporting for duty, nor did they seek any further directions from 

5

wp10442-2019-J.doc

the Industrial Court thereafter. 

6.The   petitioners   filed   their   written   statement   before   the 

Industrial   Court   controverting   the   allegations   made   in   the 

complaint and placing on record their version of facts. It was 

specifically contended that the workmen named in Annexure-A 

had abstained from duty at the instance of respondent No. 1 

union. The petitioners asserted that several communications were 

addressed to such workmen calling upon them to resume duty, 

however, the same were returned undelivered as the addressees 

refused to accept them. 

7.Upon   hearing   the   parties,   the   Industrial   Court,   by   its 

judgment   and   order   dated   3   May   2019,   partly   allowed   the 

complaint. While the allegations pertaining to Items 1, 4 and 6 of 

Schedule II and Items 5 and 10 of Schedule IV were rejected, the 

Industrial Court held that the petitioners had engaged in unfair 

labour  practices  under  Item   9  of   Schedule   IV.   On  that  basis, 

directions were issued to the petitioners to pay  retrenchment 

compensation and gratuity to approximately 35 persons named in 

the order. Being aggrieved thereby, the petitioners have preferred 

the present writ petition. 

8.Mr. Jalisatgi, learned Advocate appearing for the petitioners, 

submitted that the concerned employees had voluntarily abstained 

from reporting for duty and that there was no act on the part of 

the petitioners preventing them from resuming work. He invited 

attention to the findings recorded by the Industrial Court itself, 

wherein it has been held that the petitioners had not restrained 

6

wp10442-2019-J.doc

any   employee   from   reporting   on   duty   and   further   that   the 

employees were not entitled to wages for the intervening period. It 

was   contended   that   once   such   findings   were   recorded,   it 

necessarily followed that no cause of action survived against the 

petitioners and the complaint ought to have been dismissed in its 

entirety. It was further urged that mere omission on the part of the 

employer  either to  terminate the services of  employees or to 

initiate disciplinary proceedings cannot, by any stretch, constitute 

an unfair labour practice, much less one falling under Item 9 of 

Schedule IV of the MRTU and PULP Act, 1971. It was submitted 

that the statutory provision under Item 9 contemplates failure to 

implement   an   award,   settlement   or  agreement,   and   does   not 

encompass a situation where no such obligation is shown to have 

been breached. On this basis, it was contended that the findings 

recorded   by   the   Industrial   Court   are   contrary   to   law   and 

unsustainable. 

9.It was further submitted that assuming the Industrial Court 

had come to the conclusion that the petitioners had engaged in 

unfair   labour   practice   under   Item   9   of   Schedule   IV,   it   was 

incumbent   upon   the   Court   to   specifically   identify   the   award, 

settlement   or   agreement   which   had   allegedly   not   been 

implemented   by   the   petitioners.   It   was   pointed   out   that   the 

impugned judgment is completely silent on this essential aspect. 

According to the learned Advocate, such omission strikes at the 

root of the impugned order, rendering it legally untenable and 

liable to be set aside. The learned Advocate further submitted that 

none of the concerned employees, nor respondent No. 1, had 

7

wp10442-2019-J.doc

challenged   the   orders   of   transfer   or   posting   issued   by   the 

petitioners.   Even   during   the   pendency   of   the   complaint,  no 

effective or concrete steps were taken by the employees or the 

union to resume work or seek appropriate directions for the same. 

It was highlighted that, except for two employees, none of the 

concerned persons entered the witness box. These circumstances, 

whether considered individually or cumulatively, indicate that the 

employees were not inclined to continue in employment. It was 

thus contended that the complaint was instituted and pursued 

with mala fide intent, with a view to exert pressure upon the 

petitioners.   In   such   circumstances,   it   was   submitted   that   the 

Industrial Court ought to have dismissed the complaint. 

10.It was further contended that it was never the case of the 

respondents that the petitioners had terminated the services of the 

concerned   employees.   Neither   the   employees   nor   the   union 

initiated any proceedings before any forum alleging termination. 

This circumstance, coupled with the admitted position that no 

steps were taken by the employees during the pendency of the 

proceedings to obtain work, clearly establishes that the employees 

had no intention to resume duties. It was submitted that the 

Industrial Court failed to consider this material aspect and thereby 

arrived at conclusions which are not sustainable in law. It was 

further urged that no relief could have been granted in favour of 

the   employees   unless   a   clear   finding   was   recorded   that   the 

petitioners had illegally prevented them from reporting for duty. 

On the contrary, the Industrial Court has categorically held that 

there was no such prevention. The Industrial Court also rejected 

8

wp10442-2019-J.doc

the allegation of illegal lockout and dismissed the complaint under 

Item 6 of Schedule II. Additionally, it held that the principle of “no 

work no pay” applied, thereby denying wages for the intervening 

period.   In   view   of   these   findings,   it   was   submitted   that   the 

employees themselves were responsible for not working and were, 

therefore, not entitled to any relief. The grant of relief, in such 

circumstances, is stated to be internally inconsistent and contrary 

to   the   findings   recorded.   It   was   further   submitted   that   the 

direction   issued   by   the   Industrial   Court   to   pay   retrenchment 

compensation and gratuity is contrary to the provisions of the 

Industrial Disputes Act, 1947 and the Payment of Gratuity Act, 

1972.   It   was   contended   that   in   the   absence   of   any   act   of 

retrenchment   by   the   petitioners,   and   considering   that   the 

employees had not rendered any service during the period from 

2010 to 2019, the Industrial Court had no jurisdiction to award 

retrenchment compensation or gratuity for such period. 

11.The learned Advocate also contended that the Industrial 

Court erred in granting reliefs to persons who were not parties to 

the original complaint. It was submitted that the complaint, as 

initially filed, pertained to 39 employees whose names were set 

out in Annexure ‘A’. Subsequently, by an application at Exhibit U-8, 

respondent No. 1 sought to include an additional 25 employees. 

The said application was opposed by the petitioners and was never 

adjudicated upon by the Industrial Court. It was further submitted 

that no amendment to the complaint was sought or carried out for 

incorporating such additional employees. In the absence of any 

such   amendment   and   without   any   order   allowing   the   said 

9

wp10442-2019-J.doc

application, the Industrial Court could not have extended reliefs to 

persons who were not part of the original proceedings. 

12.Per   contra,   Mr.   Kumar,   learned   Advocate   appearing   for 

respondent   Nos.   7   and   9,   submitted   that   the   petitioners   are 

financially sound and carry on business with considerable profits, 

yet have exhibited an indifferent attitude towards their employees. 

It was contended that despite assurances, the petitioners failed to 

extend statutory benefits under various labour laws. Repeated 

representations made by the employees did not yield any result. It 

was alleged that house rent allowance, though legally payable, was 

not granted. Similarly, privilege leave, casual leave and sick leave 

were not provided. National holidays with wages were also denied. 

It was further submitted that although contributions under the 

Employees’ State Insurance Scheme were deducted from wages, 

the employees were not provided with ESI cards or identification 

numbers, thereby depriving them of benefits under the scheme. It 

was also alleged that several employees were not paid wages in 

accordance with the Minimum Wages Act. Though provident fund 

contributions were deducted, no corresponding records or slips 

were provided, and in some cases, such contributions were not 

deposited. No provident fund account numbers were issued. It was 

also alleged that overtime wages were not paid despite employees 

being   required   to   work   beyond   prescribed   hours,   and   that 

adequate safety measures were not provided. 

13.It was further submitted that respondent No. 1 had collected 

information regarding wages paid to security guards deployed by 

the petitioners at various locations. It was contended that the 

10

wp10442-2019-J.doc

petitioners were in the practice of abruptly withdrawing security 

personnel from one site and directing them to report at another 

location.   In   such   situations,   the   employees   were   required  to 

remain   present   at   the   office   for   extended   periods,   but   were 

thereafter sent back without any work assignment or posting order. 

It was alleged that wages were not paid for such days, despite the 

employees being available for work. 

14.It was further submitted that during the pendency of the 

complaint, an interim application was filed seeking a direction to 

the petitioners to allot work to the concerned employees. It was 

contended that the petitioners did not file any reply to the said 

application, and accordingly, by order dated 20 April 2010, the 

Industrial Court directed the petitioners to assign work to the 

employees named in the application within a period of seven days 

from the date of the order. 

REASONS AND ANALYSIS:

15.Having heard the learned Advocates for the parties and 

having gone through the pleadings and the material placed on 

record, the real issue is whether the petitioners can be said to have 

committed unfair labour practice under Item 9 of Schedule IV of 

the MRTU and PULP Act, 1971, and whether the reliefs granted by 

the Industrial Court can stand when tested on the touchstone of 

the record and the findings itself recorded by that Court.

16.The petitioners have taken a clear stand that the concerned 

employees had themselves stopped reporting for work and that the 

petitioners   had   not   prevented   them   from   joining   duty.   This 

11

wp10442-2019-J.doc

submission cannot be brushed aside lightly, because the Industrial 

Court itself has recorded a finding that the petitioners had not 

stopped any employee from reporting on duty. Once such a finding 

is there, the foundation of the complaint becomes weak. The Court 

below has also held that the employees were not entitled to wages 

for the interregnum on the principle of no work, no pay. If that is 

so, then the necessary consequence was to examine whether any 

further relief could still survive against the petitioners. In my view, 

the answer would be no, because when the Court itself accepted 

that there was no prevention from work and no entitlement to 

wages for the period in question, the complaint could not have 

been partly converted into a case of unfair labour practice under 

Item 9 without a proper legal basis.

17.Item 9 of Schedule IV is very specific. It speaks of failure to 

implement an award, settlement, or agreement. Therefore, if the 

Industrial Court wanted to hold the petitioners guilty under Item 

9, it was first necessary for the Court to record which award, 

which settlement, or which agreement was not implemented. The 

impugned order does not show this. There is no clear finding on 

any award. There is no clear finding on any settlement. There is no 

clear finding on any agreement. In such situation, the finding 

under Item 9 becomes without support of law. The petitioners are 

right in saying that omission to terminate services or omission to 

start disciplinary action cannot by itself be treated as unfair labour 

practice under that item. 

18.The   case   of   the   petitioners   also   gets   support   from   the 

conduct of the employees. The orders of transfer or posting were 

12

wp10442-2019-J.doc

never challenged by the concerned employees or by respondent 

No.1. Even during the pendency of the complaint, there is nothing 

to show that the employees made any sincere or effective effort to 

resume   work   in   the   manner   required   by   law.   Except   two 

employees, the other concerned persons did not step into the 

witness box.  When a party claims denial of employment or denial 

of work, it is expected to come before the Court and speak to the 

facts. Silence of most of the employees, coupled with absence of 

any challenge to the transfer or posting orders, does create serious 

doubt about the genuineness of the complaint. The petitioners 

have, therefore, a fair point that the complaint appears to have 

been   pursued   more   as   a   pressure   tactic   than   as   a   genuine 

grievance of denial of service.

19.A further important aspect is that it was never the case of the 

respondents   that   the   petitioners   had   formally   terminated   the 

services of the concerned employees. No proceeding was brought 

before any Court or authority alleging such termination.  If there is 

no termination, the normal legal case of retrenchment does not 

arise. If there is no retrenchment, direction to pay retrenchment 

compensation becomes difficult to sustain. The Industrial Court 

seems to have lost sight of this basic distinction. It has itself held 

that   the   petitioners   had   not   prevented   the   employees   from 

performing duty and had also denied the plea of illegal lockout. 

Once that is the position, then the employees cannot be treated as 

retrenched employees for purpose of compensation. 

20.The direction to pay gratuity also stands on weak ground. 

Gratuity is not a benefit which can be granted in a vacuum. It is 

13

wp10442-2019-J.doc

tied to the actual service conditions and to the legal event which 

makes it payable. If the employees had not worked for more than 

five and if there was no termination by the petitioners, then an 

award of gratuity for that period cannot be justified in the manner 

done by the Industrial Court. The Court below has not shown how 

the Payment of Gratuity Act, 1972 was attracted in the facts of this 

case   so   as   to   fasten   such   liability   upon   the   petitioners.   The 

direction, therefore, appears to be legally unsound.

21.The   grievance   of   the   petitioners   regarding   inclusion   of 

persons not covered by the original complaint is also well-founded. 

The   complaint   was   filed   in   respect   of   employees   shown   in 

Annexure A, which was said to contain 39 employees. Thereafter, 

Exhibit U-8 was filed seeking to bring in 25 more employees. That 

application was opposed by the petitioners. More importantly, no 

order was passed by the Industrial Court on that application. When 

there is no order, there is no valid enlargement of the scope of the 

complaint. Also the complaint was never amended to include those 

additional employees. In such circumstances, the Industrial Court 

could not have extended reliefs in favour of persons who were not 

part   of   the   original   complaint   and   who   were   never   properly 

brought on record. That part of the impugned order cannot be 

supported.

22.At the same time, the submissions of respondent No.7 and 9 

also   deserve   notice,   because   the   complaint   was   not   entirely 

without factual allegations. They alleged non-payment of house 

rent allowance, leave benefits, national holidays, ESI benefits, 

provident fund slips, minimum wages, overtime wages and safety 

14

wp10442-2019-J.doc

measures. If proved, they would certainly show breach of labour 

obligations. However the problem for the respondents is that the 

Industrial Court has already rejected the main allegations under 

Items 1, 4 and 6 of Schedule II and Items 5 and 10 of Schedule IV. 

That means the foundation of those allegations did not survive. 

What remained was only Item 9, and on that aspect the Court 

below did not record the necessary legal finding with clarity. 

Therefore, even if some factual grievance existed, the final relief 

granted cannot be sustained merely on sympathy or on general 

dissatisfaction with the petitioners’ conduct.

23.The statement that the petitioners used to shift security 

guards from one site to another and sometimes send them back 

without work also does not assist the respondents beyond a point, 

because the issue before this Court is not whether the petitioners 

were perfect employers, but whether the specific legal findings and 

reliefs granted by the Industrial Court are sustainable. Even if 

there were management practices which caused inconvenience, the 

Court below was still bound to examine the exact legal ingredients 

of   the   alleged   unfair   labour   practice.   The   result   is   that   the 

impugned order travels beyond the pleadings and beyond the 

findings recorded in the same judgment.

24.On the whole, the record shows a clear inconsistency in the 

approach of the Industrial Court. On one hand it has held that the 

petitioners did not stop the employees from reporting for duty and 

that wages for the intervening period were not payable. On the 

other hand it has still granted retrenchment compensation and 

gratuity, and has also proceeded under Item 9 without identifying 

15

wp10442-2019-J.doc

the award, settlement or agreement allegedly breached. Such an 

order cannot be allowed to stand.  The grant of benefit to persons 

not properly included in the complaint is also without authority. 

Thus, the impugned judgment suffers from serious legal infirmity 

and cannot be sustained.

25.For   these   reasons,   the   proper   conclusion   is   that   the 

complaint, to the extent it has been partly allowed against the 

petitioners, cannot be upheld. The petitioners have shown that the 

employees had not been illegally prevented from work, that no 

termination was proved, that Item 9 was not correctly attracted, 

and that relief was wrongly extended to additional persons who 

were never validly brought into the proceedings. The order under 

challenge is therefore liable to be set aside.

26.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The writ petition is allowed;

(ii)  The judgment and order dated 3 May 2019 passed by 

the Industrial Court, Mumbai in Complaint (ULP) No. 466 of 

2009 is hereby quashed and set aside to the extent it holds 

that the petitioners have engaged in unfair labour practice 

under Item 9 of Schedule IV of the MRTU and PULP Act, 

1971 and directs payment of retrenchment compensation 

and gratuity to the concerned employees;

(iii)  The   complaint   (ULP)   No.   466   of   2009   stands 

dismissed;

16

wp10442-2019-J.doc

(iv)  It   is   clarified   that   the   findings   recorded   by   the 

Industrial Court rejecting the allegations under Items 1, 4 

and 6 of Schedule II and Items 5 and 10 of Schedule IV shall 

remain undisturbed;

(v)  No order as to costs.

27.Rule is made absolute in the above terms.

(AMIT BORKAR, J.)

17